Nosheen Khan @ Depika Jaswani D/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 1469 Raj/2

[2023/RJJP/001629]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                             6313/2019

1.     Nosheen Khan @ Depika Jaswani D/o Shri
       Idris Khan, W/o Lokesh Kumar Jaswani, Aged
       About 23 Years, At Present Plot No.69 A, Rohit
       Nagar Iii, Keshav Vidhyapeeth Road, Shyam
       Walo Ki Dhani, Jaisinghpura Khor, Jaipur, Raj.
2.     Lokesh Kumar Jaswani S/o Shri Ghanshyam
       Das Jaswani, Aged About 25 Years, At Present
       Plot     No.69        A,    Rohit      Nagar         Iii,   Keshav
       Vidhyapeeth Road, Shyam Walo Ki Dhani,
       Jaisinghpura Khor, Jaipur, Raj.
                                                          ----Petitioners
                                  Versus
1.     State Of Rajasthan, Through Pp.
2.     The Director General Of Police Rajasthan,
       Jaipur.
3.     Dcp, North, Jaipur Metropolitan, Jaipur.
4.     The Station House Officer, Police Station
       Bhrampuri, Jaipur.
5.     Idris Khan S/o Unknown, R/o- C-64, Amritpuri
       Kacchi Basti,luharo Ki Gali,transport Nagar,
       Jaipur,rajasthan.
6.     Salma W/o Idris Khan, R/o- C-64, Amritpuri
       Kacchi Basti,luharo Ki Gali,transport Nagar,
       Jaipur,rajasthan.
7.     Imran S/o Idris Khan, R/o- C-64, Amritpuri
       Kacchi Basti,luharo Ki Gali,transport Nagar,
       Jaipur,rajasthan.
8.     Bittu S/o Idris Khan, R/o- C-64, Amritpuri
       Kacchi Basti,luharo Ki Gali,transport Nagar,
       Jaipur,rajasthan.
                                                    ----Respondents

[2023/RJJP/001629] (2 of 2) [CRLMP-6313/2019]

For Petitioner(s) : Mr. Adarsh Singhal, Adv., for Mr. Rajendra Prasad Yadav, Adv.

For : Mr. Sanjeev Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

03/02/2023

Learned counsel for petitioners prays for

withdrawal of this criminal misc. petition with liberty

to file afresh if any occasion arises in future.

In view of above, the criminal misc. petition is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /91

Powered by TCPDF (www.tcpdf.org)